ABDUL MANAN Vs. UNION OF TERRITORY OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the pleadings and the record of the quasi judicial authority below i.e., Additional Deputy Commissioner (with the powers of Commissioner, Agrarian Reforms) Ramban.

(2.) Mutation No. 2399 dtd. 29/4/2001 under Sec. 4 and mutation no. 2466 dtd. 5/10/2001 under Sec. 8 of the Jammu and Kashmir Agrarian Reforms Act, 1976 (in short, 'Act of 1976') came to be attested by the Tehsildar, Gool district Ramban in terms whereof the land comprised in khasra no. 248 min measuring 2 kanals situated in village Gool, tehsil Gool, district Ramban came to be escheated and vested in ownership in favour of the respondents no. 4 to 7.

(3.) Against the aforesaid two mutations of 2001, the petitioner herein came forward with a challenge in an appeal before the Additional Deputy Commissioner (with the powers of Commissioner, Agrarian Reforms) Ramban on file no. 17/ADCR/Agr instituted on 1/10/2021.